Section 19(2) in The U.P. Government Servant's Conduct Rules, 1956
(2)Where a Government servant has, by any law, rule or order in force, power of deciding finally any proposal, opinion or any other action, and that proposal, opinion or action is in respect of an individual related to him, whether the relationship be distant or near and whether that proposal, opinion or action affects the individual favourably or otherwise, he shall not take a decision, but shall submit the case to his superior officer after explaining the reasons and the nature of relationship.
